116. Duty of company and right of interested party as regards registration:-
(1)It shall be the duty of the company to file with the registrar, for registration, the prescribed particulars of every mortgage or charge created by company and of the issues of debentures of a series requiring registration under section 109, but registration of any such mortgage or charge may be effected on the application of any person interested therein.(2)"Where the registration is effected on the application of some person other than the company, that person shall be entitled to recover from the company the amount of any fees properly paid by Mm to the registrar on the registration.
